REGENT COMPUTRONICS PVT. LTD.

LAND ACQUISITION OFFICER (SPECIAL TAHSILDAR, ADI DRAVIDAR WELFARE), HARUR Appellant

V/S

RADHAKRISHNAN CHETTY Respondents

Referred Judgements :-

C G GHANSHAMDAS VS. COLLECTOR OF MADRAS [REFERRED TO]
K VASUNDARADEVI VS. REVENUE DIVISIONAL OFFICER LAO [REFERRED TO]
K S SHIVADEVAMMA VS. ASSISTANT COMMISSIONER AND LAND ACQUISITION OFFICER [REFERRED TO]
BASAVA VS. SPL LAND ACQUISITION OFFICER [REFERRED TO]
LAND ACQUISITION OFFICER REVENUE DIVISIONAL OFFICER CHITTOR VS. L KAMALAMMA DEAD [REFERRED TO]
LAND ACQUISITION OFFICER KAMMARAPALLY VILLAGE NIZAMABAD DISTRICT ANDHRA PRADESH VS. NOOKALA RAJAMALLU [REFERRED TO]
ATMA SINGH VS. STATE OF HARYANA [REFERRED TO]
G NATARAJAN VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
SPECIAL TAHSILDAR NEIGHBOURHOOD SCHEME VS. JAGANATHAN GOUNDER [REFERRED TO]

JUDGEMENT

(1.) Second Appeal Nos. 1003 and 1004 of 2008 arise out of the judgment and Decree made in C.M.A. (L.A.) Nos. 1 and 2 of 2002 dated 8.3.2004 on the file of the Principal Sub Court, Krishnagiri.

(2.) C.R.P.Nos. 1766 and 1974 of 2008 arise out of the order dated 23.4.2008 made in R.E.P. No. 73 and 74 of 2005 in C.M.A. Nos. 1 and 2 of 2002 on the file of Sub Court, Krishnagiri.

(3.) Writ Petition Nos. 12424 and 14814 of 2008 have been filed challenging the orders passed by the Government on 3.4.2008 and 6.6.2008 withdrawing the very acquisition proceeding itself.

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LAND ACQUISITION OFFICER SPECIAL TAHSILDAR Vs. RADHAKRISHNAN CHETTY

Referred Judgements :-

JUDGEMENT

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